Section 24(2) in The Punjab Industrial Housing Rules, 1982
(2)Name ...................Address ................Dated ......................Place ......................Signed for and on behalf ofthe Governor of Punjab.Form "D"[See rule 7]Requisition Under Section 18 Of The Punjab Industrial Housing Act, 1956ToMr./Mrs./Miss....................No. .............. dated ...............Whereas house No. ..................... in colony ................ was allotted to Mr./Mrs./Miss.................... on ......................., and whereas an agreement dated ................... was executed by the said allottee .................... authorising you to deduct from his/her salary or wages Rs. ................... per month as monthly rent of the house allotted to him/her;Now, therefore, as required under sub-section (i) of section 18 of the Punjab Industrial Housing Act, 1956, I call upon you to deduct Rs........ from the salary or the wages of the said allottee and pay the amount so deducted to .................... by .................. date. In case the said sum is not paid within the specified period, it may please be noted that it would be recovered from you alongwith all cost of recovery as arreas of revenue.Signature of Competent Authority.Form "E"(See rule 7)Notice Under Section 19(1) Of The Punjab Industrial Housing Act, 1956Shri ______________No. ______________ dated _____________.Whereas, I, am satisfied that you are an allottee of House No. _______ in colony ________________________ and I am satisfied that you have specified the grounds for vacating the house;Now, therefore, in pursuance of sub-section (1) of section 19 of the Punjab Industrial Housing Act, 1956, I hereby order you and all persons who may be in occupation of the said house or any part thereof to vacate the said premises within one month of the date of service of this notice. In the event of refusal or failure to comply with this order within the period specified above you and all other persons concerned shall be evicted from the said house, and if need be by the use of such force as may be necessary.Competent Authority.Form "F"(See rule 7)Notice under sub-section (1) of Section 21 of the Punjab Industrial Housing Act, 1956ToMr./Mrs./Miss ..................No. ................ dated ..................Whereas, I am satisfied that you are/were in unauthorised occupation of the house specified in the schedule below :-And, whereas, in exercise of the power conferred on me by sub-section (1) of section 21 of the Punjab Industrial Housing Act, 1956, I have assessed an amount of Rs............ as damages payable by you on account on the use or occupation of the said house for the period from ........ to ...........;Now, therefore, under the provisions of the sub-section (1) of section 21 of the Act, I hereby call upon you to pay the said amount on or before .............. date. In case the said amount is not paid within the said period it may please be noted that it would be recovered from you as arrear of the land revenue.Date Schedule Competent AuthorityForm "G"(See rule 7)Order under sub-section (2) of section 21 of the Punjab Industrial Housing Act, 1956Whereas, I am satisfied that Mr./Mrs./Miss ...................... is/was in unauthorised occupation of the House No. ............................ in colony ..................;And whereas by a written notice dated .............. the said Mr./Miss/Mrs. .......................... was called upon to pay on or before the ................ date an amount of Rs. .................... as damages on account of the use and occupation of said house;And whereas, the said Mr./Miss/Mrs. has not paid the said amount within the specified period;Now, therefore, in exercise of the powers conferred on me by sub-section (2) of section 21 of the Punjab Industrial Housing Act, 1956, I hereby order that the said amount of Rs. ................ be recovered as arrears of land revenue from the said Mr./Miss/Mrs. ...................Dated ..................Competent Authority.
